Shri Rushiprasad Bahuddeshiya ... vs State Of Maha. Thr. Dept. Of Higher ...
2021 Latest Caselaw 15483 Bom

 Judgment                                1                        W.P.No.4297.2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                         NAGPUR BENCH, NAGPUR.

                          WRIT PETITION NO. 4297 OF 2021


          Shri Rushiprasad Bahuddeshiya Shikshan
          Sanstha, Wardha having it's registered
          office at Ward No.18, Ramnagar, Wardha
          through its President -
          Shri Pravin Vitthalrao Kadu,
          Aged about 46 years,
          R/o. Tukaram Ward, Ramnagar, Wardha.
                                                             .... PETITIONER

                                   // VERSUS //

 1)       State of Maharashtra,
          Through Department of Higher
          and Techincal Education
          Mantralaya, Mumbai - 32
          Through its Secretary.

 2)       State of Maharashtra,
          Through Department of Social
          Justice, Special Assistance Department,
          Mantralaya, Mumbai - 32,
          Through its Secretary.
                                               .... RESPONDENTS
  ______________________________________________________________
      Shri S. K. Bhoyar, Advocate for petitioner.
      Shri A. M. Kadukar, A.G.P. for respondents.
 ______________________________________________________________


                           CORAM : SUNIL B. SHUKRE AND
                                   ANIL L. PANSARE, JJ.

DATED : 27.10.2021

Judgment 2 W.P.No.4297.2021.odt

ORAL JUDGMENT : (Per Sunil B. Shukre, J.)

1. Heard Shri Bhoyar, learned counsel for the petitioner and

Shri Kadukar, learned A.G.P., who appears by waiving notice for

respondents.

2. Rule. Rule made returnable forthwith. Heard finally by

consent of the learned counsel appearing for the parties.

3. Respondents are directed to take a decision on the

proposal sent to it by S.N.D.T. Women's University, Mumbai for grant of

permission to start B.S.W and M.S.W. courses, in accordance with law,

as expeditiously as possible and in any case within three months from

the date of the order.

4. The petition is partly allowed.

Rule in above terms. No costs.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE J.)

Kirtak